Dr. Magi John vs Dr. V. Venu. I.A.S
2022 Latest Caselaw 747 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                      CON.CASE(C) NO. 2200 OF 2021
  AGAINST THE JUDGMENT DATED 12.2.2021 IN WP(C) 23239/2019 OF HIGH
                             COURT OF KERALA


PETITIONERS/PETITIONERS:

     1       DR. MAGI JOHN
             AGED 63 YEARS
             W/O. DRK.J JOSEPH , ASSOCIATE PROFESSOR (RTD)
             BCM COLLEGE, KOTTAYAM, RESIDING AT KOCHUPARAMBIL HOUSE,
             JETTY ROAD, KUMARAKOM, DISTRICT KOTTAYAM PIN 686 563

     2       DR.MARYKUTTY THOMAS KALLOLICKAL
             AGED 61 YEARS
             W/O. DR. ABRAHAM SEBASTIAN ASSOCIATE PROFESSOR (RTD),
             BCM COLLEGE, KOTTAYAM RESIDING AT AIKARA HOUSE,
             COLLECTORATE P.O, KOTTAYAM, PIN 686 002, KERALA STATE

             BY ADVS.
             K.MADHUSOODANAN
             T.G.PAUL
             MATHEW JACOB (KUNNATHU)
             SYRIAC JOSEPH



RESPONDENTS/RESPONDENTS:

     1       DR.V. VENU. I.A.S.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             ADDITIONAL CHIEF SECRETARY (IN-CHARGE),
             DEPARTMENT OF HIGHER EDUCATION, 4TH FLOOR,
             ANNEXE II GOVERNMENT SECRETARIATE,
             THIRUVANANTHAPURAM 695 001
     2       MRS V. VIGNESWARI IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             DIRECTOR OF COLLEGIATE EDUCATION, 6TH FLOOR, VIKAS
             BHAVAN, THIRUVANANTHAPURAM 695 033
 C.O.(C) No.2200/2021
                                  2



      3        DR. R PRAGASH
               (AGE AND FATHER'S NAME NOT KNOWN TO THE
               PETITIONER)
               THE DY. DIRECTOR OF COLLEGIATE EDUCATION, NEAR
               FIRE STATION, VAYASKARAKUNNU, PALACE ROAD,
               KOTTAYAM 686 001
               SRI.JIMMY GEORGE -GOVERNMENT PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 C.O.(C) No.2200/2021
                                    3




                              JUDGMENT

Sri.Jimmy George, learned Government Pleader, submits

that the directions contained in the judgment dated 12.02.2021

of this Court has been complied with by order dated 03.01.2022

and the Principal of the BCM College, Kottayam, has been

directed to submit the bills of the petitioners for payment of their

dues. This Court is sanguine of the fact that the Principal would

as expeditiously as possible submit the bills for compliance as

per the direction of this Court in terms of the order dated

03.01.2022.

Contempt Petition is ordered to be closed with liberty

to revive in case something survives.

Sd/-

AMIT RAWAL JUDGE csl C.O.(C) No.2200/2021

APPENDIX OF CON.CASE(C) 2200/2021

PETITIONERS' ANNEXURES

Annexure A1 COPY OF THE JUDGMENT IN W.P(C) NO.

33193/2019 DATED 9-02-2021

Annexure A2 CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO. 23239/2019 DATED 12-02-2021

Annexure A3 APPLICATION SUBMITTED BY THE RESPONDENTS ALONG WITH A COPY OF THE JUDGMENT IN WPC NO. 23239/2019 TO THE 3RD RESPONDENT THROUGH THE PRINCIPAL OF THE COLLEGE LETTER NO. 14/TS/SALARY/2021 DATED 28-06-2021 AND ITS TRANSLATION

Annexure A4 COPY OF THE ORDER G.O(RT) NO.

1691/2018/HEDN DATED 11-09-2018